LexSection 60B — Reward by State Government.
The Wild Life (Protection) Act, 1972
1 [60B. Reward by State Government. -- The State Government may empower the Chief Wild Life Warden to order payment of reward not exceeding ten thousand rupees to be paid to a person who renders assistance in the detection of the offence or the apprehension of the offender, from such fund and in such manner as may be prescribed.]Open in Lexace · Ask the AI about this section